Section 5(2) in Chhattisgarh Minor Mineral Rules, 2015
(2)No Prospecting Licence or Quarry Lease or Quarry Permit shall be granted in respect of an area :-(a)notified by the Government as reserved for the use of the Government and Local Authorities or for any other public or for special purposes except with the previous approval of the State Government;(b)in forest land without the permission of appropriate authority as prescribed in the Forest (Conservation) Act, 1980 (No. 69 of 1980);(c)within a distance of 100 meters in all directions from any bridge, National or Stale Highways, Railway line and within 50 meters in all directions from the road constructed under Pradhan Mantri Gram Sadak Yojana, Mukhya Mantri Gram Sadak Yojana, other District Roads of Public Works Department and within 10 meters in all directions from Grameen Kachcha Rasta or within fifty meters in all directions from any public place except village path :Provided that the amended provisions shall be made applicable from the date of renewal of the existing Quarry Leases and Quarry permits;(d)which is not compact and contiguous.
